Vipin Goswami vs State Of Rajasthan (2026:Rj-Jd:12450)
2026 Latest Caselaw 3986 Raj

Rajasthan High Court - Jodhpur

Vipin Goswami vs State Of Rajasthan (2026:Rj-Jd:12450) on 16 March, 2026

Author: Praveer Bhatnagar

Bench: Praveer Bhatnagar

                                   [2026:RJ-JD:12450]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                        S.B. Criminal Miscellaneous Bail Application No. 1248/2026
                                   Vipin Goswami S/o Mangu Giri, Aged About 29 Years, Resident
                                   Of    Bargaon        Purohitan    Ps     Vallabhnagar,          I   District   Udaipur
                                   Rajasthan. (At Present Lodged In Dist. Jail Udaipur)
                                                                                                           ----Petitioner
                                                                          Versus
                                   State Of Rajasthan, Through Pp
                                                                                                        ----Respondent
                                                                    Connected With
                                        S.B. Criminal Miscellaneous Bail Application No. 10340/2025
                                   Vipin S/o Mangu Giri, Aged About 35 Years, Resident Of
                                   Badgaon, Purohitan, Police Station Vallabhnagar, District Udaipur,
                                   Rajasthan (At Present Lodged In Central Jail Udaipur)
                                                                                                           ----Petitioner
                                                                          Versus
                                   State Of Rajasthan, Through Pp
                                                                                                        ----Respondent


                                   For Petitioner(s)            :     Mr. Priyank Kewaliya
                                   For Respondent(s)            :     Mr. Prem Singh Panwar, PP


                                             HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Order

16/03/2026

1. Upon considering the report submitted by the learned Public

Prosecutor stating that the petitioner's mother is residing with her

husband, who is competent to pursue her treatment, this Court is

of the view that the present interim bail applications deserve to be

disposed of.

2. Accordingly, considering the aforesaid fact, these interim bail

applications stand disposed of.

(PRAVEER BHATNAGAR),J 85-AnilKC/-

(Uploaded on 16/03/2026 at 05:58:55 PM)

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